T K CHANDRASEKHARAN Vs. NHANGATTUR EDUCATION SOCIETY

JUDGEMENT

(1.) As the dispute in both these writ petitions is with respect to the election to the governing body of the Njangattur Educational Society, the writ petitions are heard and disposed of by this common judgment. The parties and documents referred to in this judgment would be as described in the W.P.(C) No. 25214 of 2017 unless specified otherwise.

(2.) An Advocate Commissioner was appointed by this Court to conduct the election as per Ext P5 judgment dated 07.07.2017 in W.P.(C) No. 20771 of 2017 filed by one A.V. Narayanan-the 3rd respondent. On receipt of notice from the Advocate Commissioner with respect to election scheduled on 09.07.2017, the petitioners filed W.A. 1432 of 2017, pointing out that the society or its members were not made parties to the Writ Petition and that it was filed in collusion with the 2 nd respondent. As per Ext.P7 judgment dated 07.07.2017, this Court disposed of the writ appeal with the following directions:

(3.) It is stated that pursuant to the directions in Ext P7 judgment, election was conducted on 23.07.2017 and the Advocate Commissioner filed Ext.P10 report before this Court, in the writ Appeal, which was already disposed of. The petitioners herein filed R.P.No.765/2017 against the Ext P7 judgment in the Writ Appeal and this Court, as per Order dated 4.10.2017 clarified the judgment as follows: